Pilla Sudhakar Tilak vs The State Of A.P.,Rep.,Pp And ...
2022 Latest Caselaw 886 AP

        THE HONOURABLE SRI JUSTICE K. SREENIVASA REDDY

CRIMINAL PETITIION NO.10002 OF 2015

ORDER:-

This Criminal Petition is filed to quash the proceedings in

C.C.No.473 of 2015 on the file of the Chief Metorpolitan Magistrate,

Vijayawada, Krishna District.

When the matter came up for hearing, Sri P. Durga Prasad,

learned counsel for the petitioner, submits that C.C.No.423 of 2015

has been transferred and re-numbered as C.C.No.1024 of 2016 on the

file of the III Metropolitan Magistrate, Vijayawada and by judgment

dated 31.08.2018, the learned Magistrate was pleased to acquit the

accused therein. Therefore, it is submitted that nothing survives for

adjudication in the Criminal Petition and the matter has become

infructuous.

Recording the same, the Criminal Petition is dismissed as

infructuous. Miscellaneous Petitions, if any, pending in this Criminal

Petition, shall stand closed.

__________________________ JUSTICE K. SREENIVASA REDDY Date:17.02.2022.

GBS